JANG BAHADUR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, opposite party No. 2 and also APP for the State.

(2.) THIS is an application under Section 482 Cr PC for quashing the order dated 2.9.2003 by which the Judicial Magistrate finding a prima facie case under Sections 147, 148, 323 and 379, IPC has directed to issue summons against the petitioners, who are accused in the said case.

(3.) LEARNED counsel for the opposite party supported the order and submitted that there is no infirmity or illegality in the order and there is no substance in the submission of the learned counsel for the petitioner for quashing the order.